UNITED INDIA INSURANCE CO. LTD. Vs. ANU

JUDGEMENT

(1.) The appellant has preferred MFA No.791/2018 against the judgment and award passed in MVC No.364/2017 on the file of the V Addl.District and Sessions Judge, D.K.Mangaluru, sitting at Puttur, D.K. dtd. 22/11/2017 as to the liability and quantum of compensation and also the rate of interest fixed by the tribunal.

(2.) Appellant/claimant has preferred an appeal in MFA No.735/2018 for enhancement of compensation.

(3.) Having heard the arguments on both sides and perusal of the records the following points that would be arise for my consideration are: